Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Allahabad High Court Issues Clarifications on E-Filing Procedure - (15 Apr 2020)

CIVIL

Allahabad High Court has modified the e-filing procedure for taking up urgent matters. The Advocates would have an additional option of filing with their Petitions, a scanned copy of a Notary Affidavit, in place of a scanned affidavit or an e-affidavit. The High Court has also intimated that during the lock down period, the requirement of an affidavit/e-affidavit/ scanned Notary Affidavit will not be mandatory in the case of bail/anticipatory bail applications.

Tags : ALLAHABAD HIGH COURT   CLARIFICATIONS ON E-FILING PROCEDURE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved